REGENT COMPUTRONICS PVT. LTD.

Kapil Kasana Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAMESHWAR SHAW VS. DISTRICT MAGISTRATE,BURDWAN [REFERRED TO]
RAMESH YADAV VS. DISTRICT MAGISTRATE,ETAH [REFERRED TO]
KAMARUNNISSA VS. UNION OF INDIA [REFERRED TO]
NENAVATH BUJJI VS. THE STATE OF TELANGANA [REFERRED TO]
SHASHI AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
VEERI SINGH VS. UNION OF INDIA [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
ALIJAN MIAN JADUNANDAN SAH VS. DISTRICT MAGISTRATE DHANBAD:DISTRICT MAGISTRATE DHANBAD [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
RAMESH YADAV VS. DISTRICT MAGISTRATE ETAH [REFERRED TO]
PEBAM NINGOL MIKOI DEVI VS. STATE OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Nigmendra Shukla, learned counsel for the petitioner, Sri Prem Narain Rai, learned counsel for the Union of India and Shri Ajay Kumar Sharma, learned A.G.A. for the State respondents.

(2.) Present Habeas Corpus Writ Petition under Article 226 of the Constitution of India has been preferred seeking following reliefs:

(3.) The aforesaid reliefs have been prayed for on the basis of following main grounds :

Click here to view full judgment.

KAPIL KASANA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address